GAMPA DALI NAIDU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Appeal is preferred by the petitioner in the writ petition against the order of the learned single Judge dismissing the writ petiiion.

(2.) An extent of 805 Sq. Yards in Visakhapatnam Town was proposed to be acquired for a public purpose, namely, a Petrol-Bunk, to be established by the Hindustan Petroleum Corporation. The notification issued by the Government under Section 4(1) of the Land Acquisition Act was published in the Visakhapatnam District Gazette on 29-6-1985. It was published in two local newspapers on 16-7-1985 and 19-7-1985, respectively. Substance of the notification was published in the locality on 20-7-1985, Validity of the said notification was questioned by the petitioner in W P No. 7750/85 and stay of all further proceedings obtained.

(3.) On 30-10-1985 the very same notification under Section 4(1), which was previously published in Visakhapatnam District Gazette dated 29-6-1985, was published again in the A. P. Gazette. Its substance was again published in the locality on 1-11-1985. On 12-5-1986 the declaration under Section 6(1) was published in the Gazette. On 7th and 8th of June 1986 respectively, the declaration under Section 6 was published in two local newspapers.